Section 4 in The Central Administrative Tribunal (Procedure) Rules, 1987
4. Procedure for filing applications .-(1) An application to the Tribunal shall be presented in Form I by the applicant in person or by an agent or by a duly authorised legal practitioner to the Registrar or any other officer authorised in writing by the Registrar to receive the same or be sent by registered post with acknowledgment due addressed to the Registrar of the Bench concerned.
(2)[ The application under sub-rule (1) shall be presented in triplicate in the following two compilations-(i)Compilation No. 1. -application alongwith the impugned order, if any;(ii)Compilation No. 2. -all other documents and annexures referred to in the application in a paper book form.](3)Where the number of respondents is more than one, as many extra copies of the application in paper-book form as there are respondents together with unused file size envelope bearing the full address of each respondent shall be furnished by the applicant:Provided that where the number of respondents is more than five, the Registrar may permit the applicant to file the extra copies of the application at the time of issue of notice to the respondents.(4)The applicant may attach to and present with his application a receipt slip in Form II which shall be signed by the Registrar or the Officer receiving the application on behalf of the Registrar in acknowledgement of the receipt of the application.(5)(a)Notwithstanding anything contained in sub-rules (1) to (3) the Tribunal may permit more than one person to join together and file a single application if it is satisfied, having regard to the cause and the nature of relief prayed for that they have a common interest in the matter.(b)Such permission may also be granted to an association representing the persons desirous of joining in a single application provided, however, that the application shall disclose the class/grade/categories or persons on whose behalf it has been filed [provided that at least one affected person joins such an application.] [Added by G.S,R. 1000(E), dated 11.10.1988 (w.e.f. 24.10.1988). ]
